S. N. Pathak, J. - (1.) Similar issues are involved in both the writ petitions and as such, they are being heard and disposed of by this common order.
(2.) Petitioners in W.P.(S) No. 675 of 2018 have prayed for a direction upon the respondents to stay operation of result published by Vice Chancellor/ Registrar Vinoba Bhave University, Hazaribagh, dated 27.01.2018, which has been published without creation of additional post of Lecturers and against that post on which these petitioners are working/ teaching for last 2 3 years. Petitioners in W.P.(S) No. 1500 of 2018 have prayed for quashing the Notification issued vide Memo No. VBU/ R/ 523/ 18, Dated 24.02.2018, under the signature of Registrar, Vinoba Bhave University, whereby and whereunder operation, implementation and execution of order contained in Memo No. VBU/ R/ 248/ 2018, VBU/ R/ 249/ 2018, VBU/ R/250/ 2018 and VBU/ R/ 251/ 2018 Dated 27.01.2018, have been stayed till further order without taking into consideration that petitioners have already been appointed as Assistant Professors on contract basis vide Notification Nos. 248, 249, 250 and 251, dated 27.01.2018, issued by Registrar, Vinoba Bhave University on the basis of the order of the Vice Chancellor of the University and they have already joined their services. Petitioners have further prayed for a direction not to disturb them who have been duly appointed in accordance with law.
(3.) The short fact of the case of the petitioners in W.P.(S) No. 675 of 2018 is that they had been appointed as guest teachers for different subjects against sanctioned post in different constituent Colleges falling under Vinoba Bhave University, Hazaribagh in view of Memo No. 2522, dated 11.07.2015 issued by the Vice Chancellor of the University and are being paid certain remuneration. It was also mentioned in the Notification itself that they will be paid remuneration as noted against their names in anticipation of approval of the Syndicate. It is further case of the petitioners that though they were working on the sanctioned and vacant post in view of appointment letter issued by the Vice Chancellor, Vinoba Bhave University and subsequently getting salary also, but the University has come out with a fresh advertisement for appointment of teachers on contract basis. It is specific case of the petitioner that the University has no right to issue fresh advertisement for appointment on contract basis as petitioners are already working against sanctioned and vacant post by way of appointment on contract basis. Present petitioners are aggrieved by result of the Assistant Professor dated 27.01.2018, for appointment on contractual basis. According to petitioners, they are imparting education and continuously working as guest teachers without any complaint and are aggrieved by publication of advertisement and result thereof dated 27.01.2018 and subsequent appointment and as such, have knocked door of this Court for redressal of their grievances.;